BHAGWATI CORPORATION Vs. SHRINIDHI LAMINATES LTD

JUDGEMENT

(1.) Learned Advocate Mr. Anip Gandhi present for operational creditor/ Applicant. None present Respondent. Proof of dispatch of copy of application filed. -1 Heard arguments of Learned Counsel for Applicant. Applicant is directed to comply with section 9(c ) of the code. Applicant counsel is informed accordingly and it amounts to notice under the proviso to section 9 (5) of the code. Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service.

(2.) List the matter on 17.08.2017 for objections of Respondent and for hearing before admission.